- (1.) This CMA arises out of the order dated 15-9-2003 passed by the Railway Claims Tribunal, Secunderabad, in OAA No.70 of 1994. This is the second round of adjudication in the matter.
(2.) The appellant filed a claim petition before the Tribunal alleging that he holds a season ticket to travel from Hindupur to Anantapur. He alleged that he slipped down accidentally on 3-12-1993 from the train bearing No.7086, at Anantapur Railway Station, when the train was about to halt. He claimed a compensation of Rs.1,50,000/-, alleging that he sustained serious injuries resulting in amputation of the right leg and left foot. The respondent disputed the claim of the appellant. Its main contention was that, as on the date of the accident, the provisions of the Railways Act (hereinafter referred to as "the Act") did not provide for payment of any compensation for accidental fall.
(3.) Through its judgment dated 20-12- 1995, the Tribunal accepted the contention of the respondent and rejected the claim. The appellant filed A.A.O. No.638 of 1996 before this Court, aggrieved by the judgment of the Tribunal. The appeal was dismissed by the learned Single Judge of this Court. However, in LPA No.97 of 2002, a Division Bench of this Court set aside the order of learned Single Judge and remanded the matter for fresh consideration, in the light of the judgment of the Hon'ble Supreme Court in Union of India v. Rangila Ram, AIR 1996 SC 206. After remand, the Tribunal passed the present order.;